RAKSHPAL SINGH Vs. BAZPUR COOPERATIVE SUGAR FACTORY LIMITED

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging order dtd. 5/1/2026, whereby, he was informed that he would be superannuated on 8/3/2026 on attaining the age of 60 years. He further prayed for a direction in the nature of mandamus directing respondent to correct his date of birth in his service record as 10/7/1966 in place of 9/3/1966.

(2.) It is contended by learned counsel for petitioner that petitioner's actual date of birth is 10/7/1966 which has been entered in the documents maintained in a declaration form in EPF registration, which was submitted by petitioner in the year 1999 and maintained by respondent. Apart from that the date of birth of petitioner is correctly mentioned in the School Leaving Certificate, Family Register, Aadhar Card, Driving License issued in the year 1991 and also in PAN Card.

(3.) The attention of this Court has also been drawn by learned counsel for petitioner on Annexure No.6, which is Enrolment Form maintained in the office of respondent-Sugar Factory Ltd. and it is submitted by learned counsel for petitioner that the date of birth was also entered 10/7/1966, but it has been changed by interpolation to 9/3/1966. Petitioner says that by entry of his wrong date of birth in the service documents, which has been done, according to him, by unscrupulous act on the part of respondent, and therefore, his date of birth shall be corrected as per documents he possesses.